SUMAN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant Criminal Revisional application has been filed by the Petitioners / accused persons under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of proceedings of G.R. Case No. 1343/2018, pending before the Court of the Learned Additional Chief Judicial Magistrate, Serampore, Hooghly, arising out of Chanditala Police Station Case No. 245/2018 dtd. 18/6/2018, under Ss. 341/354B/506/34 of the Indian Penal Code, 1860 and also praying for setting aside the order dtd. 7/2/2019 passed by the learned Additional Chief Judicial Magistrate, Serampore, Hooghly in the aforesaid proceeding thereby taken cognizance against the petitioners on the basis of final report submitted being Charge Sheet No. 372/2018 dtd. 28/9/2018 under Ss. 341/323/354/506/34 of the Indian Penal Code, 1860.

(2.) The factual matrix is relevant for the purpose of disposal of this case as under:

(3.) Under the above circumstances, this case has come up before this Bench for disposal.